Section 3(1) in Bihar Elementary School Education Committee Act, 2007
(1)A Vidyalaya Shiksha Samiti shall be constituted separately for each Primary, Middle and Basic Schools consisting of the following members:-(a)Parents elected as per the prescribed procedure; provided that only one of the parents will be elected as a member-Nine (9)(b)Elected members from among the non-parents-Three (3)This category will consists of the following members:-(i)One member from the elected non-parent members will necessarily be a retired Govt, teacher/officer/employee. If not available in the same Poshak Kheshtra of a school, he/she will be taken from the adjacent Poshak Kheshtra. But such person will not be a member of more than three Vidyalaya Shiksha Samities.(ii)One such donor who himself or whose ancestors have donated land for the school will be one of the elected members from among the non-parent members. Care will be taken to elect a person with clean and undisputed reputation under this category. If such person is not available, a general member will be duly elected.(iii)One other member from the Poshak Kheshtra of the School.(c)Elected Member of the territorial area of the Gram Panchayat or the Panchayat Samiti or Ward of the Urban Body (ex-officio)-One (1)(d)Member nominated by Mukhiya of Gram Panchayat, Pramukh of Panchayat Samiti or Chairperson of Nagar Panchayat or Nagar Parishad or Mayor of the Municipal Corporation-One (1)(i)The Mukhiya of the Gram Panchayat will nominate a member of the Shiksha Samiti of Gram Panchayat, but the person will not be a member of more than three schools.(ii)The Pramukh of the Panchayat Samiti will nominate a member of the Shiksha Samiti of the Panchayat Samiti, but the person will not be a member of more than three schools.(iii)The Chairman/Mayor of the Urban Body will nominate a member of the Shiksha Samiti of the Urban Body, but the person will not be a member of more than three schools.(e)Headmaster/Head Teacher of the School (ex-officio member)-One(1)
